AMRIT LAL MANGILAL RAO Vs. GRAM PANCHAYAT KOTADI

JUDGEMENT

(1.) The present writ petition has been filed being aggrieved by the order dtd. 10/10/2025 passed by Additional District Collector, Bali, District Pali. Learned counsel for the petitioner further submits that as many as 10 revision petitions were decided by a common order. The present writ petition has been filed in relation to the revision petition No.388/2024. He further submits that Gram Panchayat issued patta in favour of the present petitioner on 15/11/2019 under Rule 158 of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as the 'Rules of 1996'). He submits that the entire procedure as required under rule was followed and thereafter, Gram Panchayat issued patta in favour of the petitioner.

(2.) He also submits that a revision petition was preferred by one Ramesh Kumar (respondent No.2) who was earlier a ward member of the Gram Panchayat and was also signatory to the panchayat proceedings. He also submits that since Ramesh Kumar himself was signatory to the proceedings, he had no locus standi to file the revision petition and challenge the patta issued in favour of the petitioner.

(3.) Learned counsel for the petitioner submits that petitioner belongs to backward class and does not have a residential house and, therefore, Gram Panchayat, while exercising its powers under Rule 158 of the Rules of 1996 issued the said patta. He further submits that the site was inspected and after recording its satisfaction, Gram Panchayat proceeded to issue patta and, therefore, Revisional Court has committed serious error in allowing the Revision Petition and further directing the Gram Panchayat to sell the disputed plots through open auction. It is submitted that such direction could not have been issued and as a matter of fact the case of the petitioner is required to be considered afresh.